CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 130 of 565

High Courts04 Oct 2024Allowed

Gurvinder Singh & Anr. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · 2005 INSC 343

Constitution of India-Article 12, 21, 226Assisted Reproductive Technology (Regulation) Act, 2021-Section 2(1)(g), 2(1)(h), 2(1)(j), 2(1)(u), 2(g), 3, 6, 7, 21, 21(1)(g), 21(g), 22, 22(1), 22(2), 22(3), 22(4), 24, 24(f), 27, 27(2), 29, 31, 42(2)(r)Surrogacy (Regulation) Act, 2021-Section 2(1)(h), 2(1)(r), 2(1)(zd), 2(s), 2(zg), 4(ii), 4(ii)(c), 4(b), 26
Read judgment
High Courts04 Oct 2024Dismissed

Vijender Singh Vs State & Ors.

Delhi High Court · (2024) 10 DEL CK 2256

Code of Civil Procedure, 1908-Section 114Indian Succession Act, 1925-Section 63Indian Evidence Act, 1872-Section 68
Read judgment
High Courts04 Oct 2024Dismissed

Ashok Gupta & Anr. Vs Deepak Rao

Delhi High Court · (2024) 10 DEL CK 1882

Evidence Act, 1872-Section 116Delhi Rent Control Act, 1958-Section 14(1)(e), 14A, 14B, 14C, 14D, 19, 19(1), 19(2), 21, 25-B(5), 25-B(8), 141(c)
Read judgment
High Courts04 Oct 2024Dismissed

Emeka Prince Lath Vs State NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1982

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 37, 37(1)(b), 42, 50, 50(1), 52A, 52A(2)Indian Penal Code, 1860-Sections 468, 471The Foreigners Act, 1946-Section 14
Read judgment
High Courts04 Oct 2024Dismissed

Prem Singh Sehrawat Vs State (NCT Of Delhi)

Delhi High Court · (2024) 10 DEL CK 1984

Arms Act, 1959-Sections 2(h), 2(i), 3, 5, 7, 25, 25(1)(a), 25(1A), 25(1AA), 25(1B)(a), 35, 39Motor Vehicles Act, 1988-Sections 192, 39Indian Penal Code, 1980-Section 120B
Read judgment
High Courts04 Oct 2024Dismissed

Waseem Seikh Vs State Of Nct Delhi

Delhi High Court · 2024 INSC 202

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 61, 85, 67, 37, 25CrPC-Section 82, 438, 437(3), 438(2)Indian Penal Code 1860-Sections 302, 307, 120B, 34, 149, 376(3), 376AB, 376DA, 376DB
Read judgment
High Courts04 Oct 2024Allowed

Ramesh Kumar Vs The State

Delhi High Court · (2024) 10 DEL CK 1991

Indian Penal Code, 1860-Sections 420, 406, 34, 149Code of Criminal Procedure, 1973-Sections 200, 156(3), 173(2), 438Protection of Children from Sexual Offences Act, 2012
Read judgment
High Courts04 Oct 2024Dismissed

Ramandeep Singh Vs State Of NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1994

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 52A, 67, 37, 37(1)(b)Code of Criminal Procedure, 1973-Section 161Unlawful Activities (Prevention) Act, 1967
Read judgment
High Courts04 Oct 2024Allowed

G P Sharma & Ors. Vs CBI

Delhi High Court · (2024) 10 DEL CK 1998

Code of Criminal Procedure, 1973-Section 374, 293(4)(g), 293, 197, 300, 465, 161Indian Penal Code, 1860-Section 120B, 420, 468, 471, 511Prevention of Corruption Act, 1988-Section 7, 10, 11, 13, 13(1)(d), 13(2), 15, 19, 19(1), 19(2), 19(3), 19(3)(c), 19(4)
Read judgment